Section 11(1) in Kerala Real Estate (Regulation and Development) Act, 2015
(1)The promoter shall, upon receiving his Login ID and password under clause (a) of sub-section (1) of section 4 or under sub-section (2) of section 4, as the case may be, create his web page on the website of the Authority and enter all details of the proposed project as provided under sub-section (2) of section 4, in all fields as provided, including,-(a)details of the registration granted by the Authority;(b)quarterly up-to-date list of number and types of buildings or plots, as the case may be, booked;(c)quarterly up-to-date status of the project; and(d)such other information and documents, as may be specified, by the regulations made by the Authority.(e)if any agent is engaged by the promoter the details including the registration of the said agent.
